Orissa High Court
Nityananda Biswal vs State Of Orissa And Others .... Opposite ... on 9 February, 2022
Author: A.K.Mohapatra
Bench: A.K.Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.41522 of 2021
Nityananda Biswal .... Petitioner
Mr. Prafulla Ku. Mohapatra, Advocate
-versus-
State of Orissa and others .... Opposite Parties
Mr. Biswajit Mohanty, S.C. for S. & M.E. Deptt
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
09.02.2022 Order No.
02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Learned counsel for the Petitioner submits that he does not want to press the writ petition rather he proposes to approach the Opposite Parties for redressal of his grievance.
3. In such view of the matter, the writ petition is disposed of as not pressed. Further opportunity is given to the Petitioner to approach the Opposite Party No.2-Director Secretary Education, Odisha, Bhubaneswar, by filing a fresh representation within a period of two weeks from today along with a certified copy of this order. In the event such a representation is filed within two weeks hence, the same shall be considered and disposed of by the Opposite Party No.2 in accordance with law by a speaking and reasoned order within four weeks. The decision so taken shall be communicated to the Petitioner within a period of ten days thereafter.
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4. It is needless to mention here that this Court has not expressed any opinion on the merits of the case.
5. With the above observation, the writ petition stands disposed of.
6. Issue urgent certified copy on proper application.
(A.K. Mohapatra) Judge U.K.Sahoo Page 2 of 2